LAWS(KAR)-2014-12-122

RAMACHANDRA Vs. THE D.G.M., BMTC

Decided On December 15, 2014
RAMACHANDRA Appellant
V/S
D.G.M., Bmtc Respondents

JUDGEMENT

(1.) THIS is a claimant's appeal questioning the correctness and legality of the judgment and award passed in MVC No. 2639/2008 dated 03.06.2009 by the MACT, Bangalore and enhancement is sought for in this appeal.

(2.) I have heard the arguments of learned Advocates appearing for the parties. Perused the Judgment and award in question and also the records secured from the Tribunal.

(3.) ON the basis of the pleadings of the parties, Tribunal has framed issues for its determination and on evaluation of the evidence both oral and documentary tendered, Tribunal has allowed the claim petition in part by awarding a total compensation of Rs. 76,000/ - with interest @ 6% p.a. from date of petition till date of deposit. Not being satisfied with the quantum of compensation awarded by Tribunal, claimant has filed this appeal seeking for enhancement.